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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Puducherry - Subsection

Section 23(2) in Puducherry Town and Country Planning Act, 1969

(2)After preparation of the Development Plan, the Senior Town Planner shall submit the Development Plan to the Board and the Board shall forward the Development Plan to the Planning Authority who shall follow the procedure laid down in the Act as if the Development Plan was prepared by the Planning Authority itself.